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State of Madhya Pradesh - Section

Section 142 in The M.P. Land Revenue Code, 1959

142. [ Person receiving land revenue bound to give receipt. [Substituted by M.P. Act No. 23 of 2018]

- Every person who receives a payment on account of land revenue or on account of any sum of money recoverable as an arrear of land revenue shall grant a receipt to the payee for such sum and in such Form as may be prescribed.]